Calcutta High Court (Appellete Side)
Sushil Kumar Pandey vs Kalyan Sen on 16 June, 2017
Author: Sanjib Banerjee
Bench: Sanjib Banerjee
1 Serial No.46.
June 16, 2017.
SG CO 1646 of 2017 Sushil Kumar Pandey
-versus-
Kalyan Sen Mr Sounak Bhattacharya ... for the petitioner.
The opposite party is not represented.
The grievance of the petitioner is that an application under Order XXI Rule 101 of the Code has been pending from 2011 and the petitioner's eviction decree of the year 2001 remains unsatisfied.
CO 1646 of 2017 is disposed of by requesting the IV Bench at the Presidency Small Causes Court at Calcutta to bring ejectment execution case no.109 of 2009 to a logical conclusion upon disposing of Misc. Case No.174 of 2010 and Misc. Case No.151 of 2011 within reasonable time.
It is hoped that the execution proceedings are concluded by the end of this calendar year. For such purpose, it will be open to the executing court to deny any adjournment to the parties.
There will be no order as to costs.
( Sanjib Banerjee, J. ) 2